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State of Goa - Section

Section 297 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

297. Expenditure from the Fund.

(1)All expenses for the administration of the Fund, fees and allowances of the Directors of the Board, salaries, leave salaries, joining time pay, travelling allowance, compensatory allowances, charge allowance, pension contribution and other benefits or expenses for the legitimate needs of the Board and the stationery expenses shall be met from the Administrative Account of the Fund.
(2)The amounts incurred by the Government for the administration of the Fund shall be treated as a loan, which shall be repaid from the Administration Account.
(3)[ Salaries, allowance and other remuneration of the members and other employees of the Board shall be based on recommendations of pay commission as adopted and made applicable by the Government to its employees from time to time provided no Board shall, in any financial year, incur expenses towards salaries, allowances and other remuneration to its members, officers and other employees and for meeting the other administrative expenses exceeding five per cent of its total expenses during that financial year.] [Inserted by Notification No. 24/24/2010-LAB/657, dated 11.10.2018 (w.e.f. 10.4.2018).]